LALIT MOHAN PANDEY Vs. VINOD KUMAR KANDPAL

JUDGEMENT

(1.) THE Appellant Lalit Mohan Pandey impugns a judgment dated 19.08.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a Claim Petition filed u/s 166 of the Motor Vehicle Act was dismissed on the ground that the Appellant failed to establish the negligence.

(2.) IT is urged by the learned counsel for the Appellant that the Claims Tribunal fell into error in returning the finding on the issue of negligence merely on the ground that the FIR was not registered against the driver of Wagon R bearing No.DL-2C AC5068 involved in the accident.

(3.) THE Claims Tribunal dealt with the issue of negligence as under:-